Section 58(2) in Industrial Disputes (Central) Rules, 1957
(2)The settlement shall be signed by-(a)in the case of an employer, by the employer himself, or by his authorised agent, or when the employer is an incorporated company or other body corporate, by the agent, manager or other principal officer of the corporation;(b)[ in the case of the workmen, by any officer of a trade union of the workmen or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose;] [ Substituted by G.S.R. 284, dated 31.7.1959.](c)[ in the case of the workman is an industrial dispute under section 2-A of the Act, by the workman concerned.] [ Inserted by G.S.R. 908, dated 2.6.1967.]Explanation .-In this rule "officer "means any of the following officers, namely:-(a)the President;(b)the Vice-President;(c)the Secretary (including the General Secretary);(d)a Joint-Secretary;(e)any other officer of the trade union authorised in this behalf by the President and Secretary of the Union.
